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PNB Housing Finance Limited Vs Ashapura Options Private Limited

National Company Law Tribunal · Decided on 4 September 2023 · Citation: (2023) 09 NCLT CK 0020

HON’BLE JUDGES
Kuldip Kumar Kareer, Member (J) · Anil Raj Chellan, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)-240(MB)/2023
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Judgment

1 paragraphs · 121 words

Counsel, Mr. Vivek Dwivedi appeared for the Financial Creditor. None present for the Corporate Debtor. It has been pointed out that the present Corporate Debtor company namely Ashapura Options Private Limited has been admitted under CIRP vide order dated 30.03.2023 passed in CP(IB) 1089(MB)2022 by Bench-IV. Since, the Corporate Debtor has already been admitted under CIRP, the present Company Petition does not survive, hence, CP(IB) 240(MB)2023 is disposed of having been rendered infructuous. File be consigned to records. All pending IAs/MAs connected with the present Company Petition be disposed of having rendered infructuous in terms of the above order. Financial Creditor is at liberty to file their claim before the IRP/RP so appointed in the said Company Petition i.e. CP(IB) 1089(MB)2022.